JIJABRAO ANADRAO PATIL,,DHULE vs. ASSISTANT COMMISSIONER OF INCOME TAX,,

आयकर अपीलीय अिधकरण “ए” �यायपीठ पुणे म� । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE �ी डी. क�णाकरा राव, लेखा सद�य एवं �ी िवकास अव�थी, �याियक सद�य के सम� BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.2916 & 2917/PUN/2016 िनधा�रण वष� / Assessment Years : 2010-11 & 2011-12 Jijabrao Anandrao Patil, Plot No.107, Shivparvati Colony, Near Kirti Classes, Vidya Nagari, Deopur, Dhule-424005. .......अपीलाथ� / Appellant PAN : ABHPP1209J बनाम / V/s. ……��यथ� / Respondent ACIT, Circle Dhule. आयकर अपील सं. / ITA Nos.243 & 244/PUN/2017 िनधा�रण वष� / Assessment Years : 2010-11 & 2011-12 .......अपीलाथ� / Appellant ACIT, Circle Dhule. बनाम / V/s. Jijabrao Anandrao Patil, Prop: Jaishrikrishna Enterprises, Plot No.7, Shiv Parvati Colony, Near Kirti Classes, Deopour, Dhule-424002. ……��यथ� / Respondent PAN : ABHPP1209J Assessee by : Shri Sanket Joshi Revenue by : Shri N. Ashok Babu सुनवाई क� तारीख / Date of Hearing : 07.06.2019 घोषणा क� तारीख / Date of Pronouncement : 27.06.2019 आदेश / ORDER PER D. KARUNAKARA RAO, AM: There are two sets of cross appeals i.e. four appeals filed by the assessee as well as by the Revenue involving the assessment years

2 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 2010-11 and 2011-12 under consideration. All the four cross appeals are against the separate orders of the CIT(A)-1, Nashik dated 11.11.2016 and 22.11.2016 for the assessment years 2010-11 and 2011-12 respectively. 2. First we shall take up the cross appeals of the assessee and the Revenue involving the assessment year 2010-11 for adjudication. ITA No.2916/PUN/2016 – A.Y. 2010-11 – By Assessee 3. The grounds raised by the assessee in this appeal are as under :- “1] The additions of Rs.2621099/- confirmed by the CIT(A)-1, Nashik should be deleted fully as the so called bogus purchases were not bogus and the same have been paid through bank transactions. 2] The assessment reopened u/s 148 should be held as improper. 3] The appellant craves leave to add/alter/amend/delete any of the grounds of appeal.” 4. Before us, at the outset, ld. Counsel for the assessee demonstrated that this is a case of bogus purchases where the trail of goods were demonstrated. Further, bringing our attention to the order of the Assessing Officer and the CIT(A), ld. Counsel submitted that both the officers i.e. Assessing Officer and CIT(A) resorted to make the addition applying the ad-hoc rate of 25% of the said bogus purchases for the assessment year 2010-11. The addition is Rs.26,21,099/-. 5. In this background, ld. Counsel mentioned that in this case the decision of the Tribunal in the case of M/s. Chhabi Electricals Pvt. Ltd. and others Vs. DCIT in ITA No.795/PUN/2014, relating to assessment

3 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 year 2010-11, decided on 28-04-2017 should apply and the disallowance should be restricted only @ 10% of the bogus purchases. 6. The ld. DR for the Revenue, on the other hand, relied heavily on the orders of the Assessing Officer and the CIT(A). 7. On hearing both the parties, we find this is a case of bogus purchases reassessed by reopening the completed assessment. The assessee raised the issue of violation to the principle of natural justice raised in the grounds on the basis of “change of opinion”. Deviating from the above legal issue, referring to the merits of addition, the assessee relied heavily on the order of the Co-ordinate Bench of the Tribunal in the case of M/s. Chhabi Electricals Pvt. Ltd. and others (supra). The assessee pleaded for restricting the disallowance @ 10% of the bogus purchases. Meanwhile, we find the Jurisdictional High Court has decided similar issue in the case of Pr.CIT vs. M/s. Mohommad Haji Adam & Co. vide Income Tax Appeal No.1004 of 2016 dated 11.02.2019. In para 8 of this judgement (supra), we find the Hon’ble Jurisdictional High Court dismissed the appeals filed by the Revenue with the following observations :- “8. In the present case, as noted above, the assessee was a trader of fabrics. The A.O. found three entities who were indulging in bogus billing activities. A.O. found that the purchases made by the assessee from these entities were bogus. This being a finding of fact, we have proceeded on such basis. Despite this, the question arises whether the Revenue is correct in contending that the entire purchase amount should be added by way of assessee's additional income or the assessee is correct in contending that such logic cannot be applied. The finding of the CIT(A) and the Tribunal would suggest that the department had not disputed the assessee's sales. There was no discrepancy between the purchases shown by the assessee and the sales declared. That being the position,

4 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 the Tribunal was correct in coming to the conclusion that the purchases cannot be rejected without disturbing the sales in case of a trader. The Tribunal, therefore, correctly restricted the additions limited to the extent of bringing the G.P. rate on purchases at the same rate of other genuine purchases. The decision of the Gujarat High Court in the case of N.K. I (supra) cannot be applied without reference to the facts. In fact in paragraph 8 of the same Judgment the Court held and observed as under- “ So far as the question regarding addition of Rs.3,70,78,125/- as gross profit on sales of Rs.37.08 Crores made by the Assessing Officer despite the fact that the said sales had admittedly been recorded in the regular books during Financial Year 1997-98 is concerned, we are of the view that the assessee cannot be punished since sale price is accepted by the revenue. Therefore, even if 6 % gross profit is taken into account, the corresponding cost price is required to be deducted and tax cannot be levied on the same price. We have to reduce the selling price accordingly as a result of which profit comes to 5.66 %. Therefore, considering 5.66 % of Rs.3,70,78,125/- which comes to Rs.20,98,621.88 we think it fit to direct the revenue to add Rs.20,98,621.88 as gross profit and make necessary deductions accordingly. Accordingly, the said question is answered partially in favour of the assessee and partially in favour of the revenue.”

5 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 warranted. Rather the addition should be made to the extent of difference between the gross profit rate on genuine purchases and gross profit rate of hawala purchases. Such details are not readily available with the ld. AR as well to facilitate the calculation of gross profit rates of genuine and hawala purchases. Under these circumstances, I set-aside the impugned and remit the matter to the file of AO for applying the ratio laid down by the Hon’ble Jurisdictional High Court in the above noted case and recompute the amount of addition, if any, after allowing a reasonable opportunity of hearing to the assessee.”

6 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 ITA No.243/PUN/2017 – A.Y. 2010-11 - By Revenue 11. Since the issue raised in the grounds of appeal of the assessee is remanded to the file of the Assessing Officer for fresh adjudication, therefore, the grounds raised in cross appeal of the Revenue becomes academic exercise and the same are dismissed as infructuous. 12. Resultantly, the appeal of the assessee is allowed for statistical purposes and the cross appeal of the Revenue is dismissed. 13. Now, coming to another year of the cross appeals i.e. A.Y. 2011-12 filed by the assessee as well as by the Revenue.

ITA No.2917/PUN/2016 – A.Y. 2011-12 - By Assessee ITA No.244/PUN/2017 – A.Y. 2011-12 - By Revenue 14. Since the cross appeals of the assessee and the Revenue for the assessment year 2010-11 have been adjudicated by us in the preceding paragraphs of this order and remanded the issue raised in assessee’s appeal to the file of the Assessing Officer for fresh adjudication and dismissed the grounds as academic raised in revenue’s appeal, therefore, our decision in cross appeals for the assessment year 2010-11 shall apply mutatis-mutandis to this cross appeals for the assessment year 2011-12. 15. To sum up, both the appeals of the assessee for the assessment years 2010-11 and 2011-12 are allowed for statistical purposes and the

7 ITA Nos.2916 & 2917/PUN/2016 ITA Nos.243 & 244/PUN/2017 cross appeals of the Revenue for the assessment years 2010-11 and 2011-12 are dismissed. Order pronounced on 27th day of June, 2019. Sd/- Sd/- (िवकास अव�थी /VIKAS AWASTHY) (डी. क�णाकरा राव/D. KARUNAKARA RAO) �याियक सद�य/JUDICIAL MEMBER लेखा सद�य/ACCOUNTANT MEMBER पुणे / Pune; �दनांक / Dated : 27th June, 2019. Sujeet आदेश क� �ितिलिप अ�ेिषत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(A)-1, Nashik. 4. The CCIT, Nashik. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब�च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.